SARJAN SINGH GOUR,BERASIA vs. ITO 4(1), BHOPAL

ITA 1088/IND/2025Status: DisposedITAT Indore30 June 2026AY 2015-20162 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee did not want to pursue the appeal and the revenue did not object. Therefore, the appeal was dismissed.

What were the facts?

The assessee filed an appeal against the order of NFAC, Delhi for AY 2015-16. During the hearing, the assessee's counsel stated that they did not wish to pursue the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as not pressed.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: DR. ARJUN LAL SAINI & SHRI PARESH M. JOSHI

For Appellant: Ms. Shradha Piplodia, AR
For Respondent: Shri Ashish Porwal, Sr. DR
Hearing: 08.06.2026Pronounced: 30.06.2026

Per Paresh M. Joshi, JM:

This appeal has been filed against the order of NFAC, Delhi dated

08.10.

2025 for the A.Y.2015-16 on the grounds of appeal as mentioned in the form no.36. 2. At the outset of hearing, Ld. Counsel for the assessee

submitted that the assessee does not want to pursue this appeal

Sarjan Singh Gour ITA No. 1088/Ind/2025 - AY 2015-16

being not pressed. The same may kindly be allowed. On the other

hand Ld. Sr. DR did not object if appeal is dismissed being not pressed.

3.

In the result, this appeal is dismissed as not pressed.

Order pronounced by putting on notice board as per Rule 34 of ITAT Rules, 1963 on 30/06/2026. (DR. ARJUN LAL SAINI) JUDIC

The order continues below.

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